Section 27 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
27. Appointment of Committees under Section 22 and their functions and procedure.
- The Board shall appoint the following Committees, namely:-(1)Finance Committee;(2)Property Committee; and(3)Registration Committee:Provided that if the Board for any reason considers the appointment of any committee not necessary, the State Government may on the recommendations of the Board keep in abeyance the appointment of such committee for any period the State Government may think necessary.
